Section 4 in Hind Cycles Limited and Sen Raleigh Ltd. (Nationalisation) Rules, 1981
4. Manner of Intimation.
(1)Every intimation to be given to the Commissioner under rule 3-shall be in writing addressed to the Commissioner, and shall contain the following particulars, namely :-(a)Name, description and full address of the mortgagee/charge lien or other interest holder;(b)Name of the undertaking in respect of which the claim is made;(c)amount of claim (in Indian currency);(d)particulars of the instrument, if any, by which the mortgage, charge, lien or other interest is secured, supported by an attested copy of the instrument;(e)amount, if any, already received, with particulars;(f)any other particulars relevant to the claim;(g)relief claimed.(2)Every intimation shall be duly signed and verified by the mortgagee or the person holding the charge, lien or other interest or by a person duly authorised by him.(3)Intimation may be filed in the office of the Commissioner at Calcutta or Bombay on all working days during office hours or may be sent to the Commissioner by registered post with acknowledgement due.
